BASESHAR NATH TRUST Vs. SAT PAL SEHGAL

JUDGEMENT

(1.) This is revision petition filed by Baseshar Nath Trust (Regd.), Ambala Cantt against order of Appellate Authority, Ambala reversing order passed by learned Rent Controller whereby respondent was ordered to be ejected from the demised premises on the ground that he has ceased to occupy the demised premises since December, 1992 without any reasonable cause.

(2.) Case of petitioner, in brief, is that the premises comprising of two rooms of house no. 3301/10, Baseshar Nath Trust building, Akbari Road, Ambala Cantt was let out to respondent-Sat Pal Sehgal at the monthly rent of '80/- besides taxes @ 5%. Ejectment of the respondenttenant was sought on the ground of non-payment of rent form 01.04.1989 to 30.04.1994 and that the tenant has ceased to occupy the demised premises continuously since 1992 and premises was lying locked since then without any reasonable cause as respondent had shifted to Karnal with all bag and baggage after locking the premises.

(3.) The respondent denied the rate of rent and the plea of the revision-petitioner that he has ceased to occupy the demised premises and has shifted to Karnal. He averred that he is occupying the house in question and living in the same.